COMMISSIONER OF INCOME TAX DELHI vs. KRISHNA BABBAR
No AI summary yet for this case.
----------- 18.09.2002
Heard. Admit. The following question is framed for adjudication. Whether there was any material before the Income Tax Appellate Tribunal and the CIT (Appeals) for coming to the conclusion that the assessee had effected sales to M/s Kumar Industries and M/s Ajay Metal Stores and had received a sum of Rs.34,14,272/- from them by way of the sale receipts.
The appellant shall file within three months ten copies of the cyclostyled paper books, containing all documents on which reliance was placed before the Tribunal, including any order/orders, either in the case of the assessee itself or in case of any other assessee, which has been followed by the Tribunal.
The appeal be listed for hearing in the regular course.
D.K. JAIN, J
SHARDA AGGARWAL, J SEPTEMBER 18, 2002 `ps'